Section 27(a) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
(a)The Custodian who has been managing the affairs of such undertaking before the date on which the undertaking had so vested shall, until alternative arrangements have been made by the Central Government or, as the case may be, such Government company, for the management of such undertakings, continue to manage the affairs of the undertakings as if the Custodian had been authorised by the Central Government or, as the case may be, such Government company, to manage such undertakings;
